Section 61(2) in The Alipurduar University Act, 2018
(2)Subject to the provisions of this Act:-(a)the Court may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)the Executive Council, or(iii)a committee constituted from among its own members, or(iv)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)a committee constituted from among its own members, or(iii)a committee constituted in accordance with the Statutes or the Ordinances, or(iv)any of the Faculty Councils for Post-graduate Studies or Councils for Undergraduate Studies, or(v)the Finance Committee;(c)the Faculty Council for Post-graduate Studies or the Council for Undergraduate Studies may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)a committee constituted from among its own members, or(iii)a committee constituted in accordance with the Regulations, or(iv)any of the Board of Studies;(d)the Finance committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)a committee constituted from among its own nteinherN.
